- (1.) Bharat Coking Coal Limited (for short BCCL) is aggrieved by the order of the learned Single Judge dated 21st July, 2003 passed in C.W.J.C. No.1007 of 1994(R).
(2.) By the said order learned Single Judge has allowed the petitioner's writ petition, setting aside the letters dated 19th January, 1994 and 21st January, 1994 (Annexures-5 & 6 respectively), whereby his House Rent Allowance was stopped with a direction to realise the amount of house rent already paid after 26th June, 1991.
(3.) The respondent was an employee of the BCCL. Admittedly, he was entitled to get the House Rent Allowance along with other benefits. By the impugned order, payment of House Rent Allowance was stopped on the ground that a quarter was allotted to his wife, who happened to be the Headmistress of a private school, said to be aided by BCCL. The order dated 19th January, 1994 by which the payment of House Rent Allowance was sought to be discontinued with order of recovery of the amount paid towards House Rent Allowance with effect from 26th June, 1991 does not disclose any provision under which the same has been issued.;